Section 24 in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985
24. Preparation of A Scheme For The Reconstitution Or Reorganisation of Multi-State Cooperative Societies.
(1)The Central Registrar or an authorised officer, shall prepare a scheme referred to in subsection(2)of section 95-for the reconstitution or reorganisation of any multi-State cooperative society rendered as such, consequent on the reorganisation of the States and referred to in subsection (1) of section 95-, and forward a copy of the scheme to the President or the Chairman of the multi-State co-operative society with the direction that the scheme be placed before a meeting of the general body of the multi-State co-operative society specially convened for the purpose.(2)The meeting referred to in sub-rule (1), shall be convened not less than 40 days after the date of issue of the notice to the members and the creditors of the multi-State co-operative society in the manner specified in sub-rule (3).(3)A written notice specifying the date, hour and place of meeting and the business to be transacted there at shall be given to every member and shall be accompained by a copy of the scheme to be considered at the meeting. The notice to each member and creditor shall :-(i)be delivered or tendered to him in person;(ii)be sent to him by registered post; or(iii)be served on him in such other manner as may be specified in the bye- laws of the society.(4)Notwithstanding anything to the contrary contained in any rule or bye-law governing the multi-State co-operative society, where the Central Registrar or the authorised officer in this behalf is satisfied that the President or Chairman of the society has failed to convene the special meeting as required under sub-rule (1), the Central Registrar or the authorised officer, as the case may be, shall convene a meeting of the general body of the multi- State cooperative society by giving 14 days notice to all the members and creditors of the multi-State co-operative society.
